Section 13 in The Punjab Restitution of Mortgaged Lands Act, 1938
13. Rule-making powers.
(1)The [State] [Substituted for the word 'Provincial' by the Adaption of Laws Order, 1950] Government shall make rules regulating or determining the following matters, namely :-(a)the presentation and verification of petitions under section 4 of this Act;(b)the procedure by which the Collector shall deal with such petitions under sections 5, 6 and 7 of the Act and assess compensation, if any;(c)the procedure and principles by which the Collector shall assess the amount due under the mortgage, and the value of the benefits accruing to the mortgagee while in possession;(d)the procedure for making the deposit prescribed by section 8 of this Act; and(e)the procedure for enforcing ejectment of the mortgagee and delivery of possession to the mortgagor under section 9 of this Act.
